Tehsildar, Urban Improvement Trust And Anr Vs Ganga Bai Menariya (Dead) Through Lrs. And Others
.... under Section 92A of the 1959 Act was issued to them. The same was replied to by the respondents stating therein that they have patta executed in their favour by the Gram Panchayat. 21.1 Further a suit simpliciter for injunction may not be maintainable as the title of the property of the pl ...
Supreme Court Of India
Kuldeep Kumar Vs U.T. Chandigarh And Others
.... ality is if the mark indicating the vote is placed on the ballot paper in such a manner as to make it doubtful for which candidate the vote has been cast. Finally, Regulation 6(11) provides that as soon as the period fixed for casting of the votes is over, the presiding authority shall open the ...
Supreme Court Of India
Himanshu Sharma Vs State Of Madhya Pradesh
.... en admitted to bail under subsection (1) to be arrested and may commit him to custody. In other words, under Section 498(2) of the old Code, a person who had been admitted to bail by the High Court could be committed to custody only by the High Court. Similarly, if a person was admitted to bail ...
Supreme Court Of India
Joshine Antony Vs Asifa Sultana & Ors
.... e fact that the fifth respondent, who was the Assistant Director of the Veterinary Department, on information received from the appellant, entered the factory premises of the first to third respondents and opened two packets kept in ice and collected a sample of meat from the packets. The sample ...
Supreme Court Of India
Manoj Kumar Vs Union Of India & Ors
.... iption of additional qualifications and the distinct marks allocated to each of them, but confined their decision to restraint in judicial review and dismissed the appellant’s prayer. When a citizen alleges arbitrariness in executive action, the High Court must examine the issue, of course, withi ...
Supreme Court Of India
Mohd Abaad Ali & Anr. Vs Directorate Of Revenue Prosecution Intelligence
.... r as and to the extent to which they are not expressly excluded by such special or local law. Section 29, sub-section (2), clause (b) of the Indian Limitation Act, 1908 specifically excluded the applicability of Section 5, while Section 29, sub-section (2) of the Limitation Act, 1963, in clear a ...
Supreme Court Of India
Kalinga @ Kushal Vs State Of Karnataka By Police Inspector Hubli
.... ons adversely about his deceased son, PW-1 does nothing about it. In fact, on the next day as well, PW-1 started off normally and went to his shop in a routine manner. Thereafter, he came back home in the afternoon of 15.11.2002 and confronted the appellant about the incident. There is no explan ...
Supreme Court Of India
Dr. Mrs. Suman V. Jain Vs Marwadi Sammelan Through Its Secretary And Others.
.... of the letter specifying the reasons are reproduced as under– “ xxx xxx xxx xxx (1) As per Government statute, I am supposed to give a 6 months’ notice before resigning from the post of Principal. I would like to adhere to this government rule. (Ref. Dated ) (2) I have a total of ...
Supreme Court Of India
Farhana Vs State Of Uttar Pradesh & Ors.
.... to the case of the appellants because in the intervening period, proceedings of both the criminal cases being Crime Case No. 173 of 2019 and Crime Case No. 190 of 2021 have been quashed in the following manner:- (i) Crime Case No. 173 of 2019 registered against both the appellants, namely, Farha ...
Supreme Court Of India
Deepak Kumar Shrivas & Anr. Vs State Of Chhattisgarh & Ors
.... FIR after about one year of the said enquiry, is mala fide and an abuse of the process of law. It was further submitted that the impugned FIR is a counterblast and has been maliciously lodged only to resist the appellant from recovering the amount paid by him to the respondent no.6. It is also su ...
Supreme Court Of India
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